SHESHNATH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Parcha filed by Sri A.K. Pathak on behalf of the complainant is taken on record.

(2.) Applicant- Sheshnath Yadav seeks bail in Case Crime No. 20 of 2013, under sections 147, 148, 149, 308, 307, 302 IPC, Police Station Badhalganj, District Gorakhpur.

(3.) Heard Sri V.P. Srivastava, learned Senior Counsel assisted by Sri Janardan Yadav, learned counsel for the applicant, Sri A.K. Pathak, counsel for the complainant and learned AGA for the State.